acceptor

transitive verb | \ ik-ˈsept, ak- \ | ac·cept

1. a : to receive with consent accept a gift accept service

   b : to assent to the receipt of and treat in such a way as to indicate ownership of accepted the shipment despite discovering defects in the merchandise — compare reject

   Note: Under section 2-606(1) of the Uniform Commercial Code, a buyer accepts goods if: 1) he or she indicates to the seller after a reasonable opportunity to inspect them that he or she will keep them; 2) he or she fails to effectively reject them; 3) he or she acts in a way that is inconsistent with the seller's ownership of the goods.

   : to receive favorably something offered —usually used with of no person…shall…accept of any present —U.S. Constitution art. I

2. : to receive and assume ownership of goods under section 2-606(1), buyer has accepted if he has done any of the acts described therein —J. J. White and R. S. Summers

   : to receive and assume ownership of goods under section 2-606(1), buyer has accepted if he has done any of the acts described therein —J. J. White and R. S. Summers

3. : to assume orally, in writing, or by conduct an obligation to pay accepting a draft

4. : to receive (a report) officially (as from a committee)